Deva Ram vs State Of Rajasthan
2022 Latest Caselaw 2096 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 345/2022

Deva Ram S/o Sh. Ghevra Ram, Aged About 39 Years, B/c Suthar, R/o Kesumabla Harchand, Teh. Gida, Dist. Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Ridmal Ram S/o Sh. Dana Ram, B/c Suthar, R/o Kesumbala Harchand, Teh. Gida, Dist. Barmer.

3. Lakha Ram S/o Lumba Ram, B/c Jat, R/o Kesumbala Bhatiyan, Teh. Gida, Dist. Barmer. At Present Working As Manager, Gram Seva Sahakari Samiti Ltd. Kesumbala Mini Bank Kesumbala, Panchayat Samiti Bayatu, Dist. Barmer.

----Respondents

For Petitioner(s) : Mr. Subodh Jangid (through VC) For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/02/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been filed on behalf of the petitioner with a prayer to issue

directions to the police authorities to conduct fair and impartial

investigation into the allegations levelled in the FIR No.224/2021

of Police Station Gida, Distt. Barmer.

Having heard learned counsel for the petitioner, this Court is

of the opinion that the petitioner can very well approach the

concerned court under Section 156(3) Cr.P.C. seeking fair and

impartial investigation in the above referred FIR as per the law

laid down by the Hon'ble Supreme Court in the case of (Sakiri

Vasu Vs. State of U.P. and Ors.) reported in (2008) 2 SCC

(2 of 2) [CRLMP-345/2022]

409 and (Sudhir Bhaskarrao Tambe Vs. Hemant Yashwant

Dhage and Ors.) reported in (2016) 6 SCC 277.

Hence, this criminal misc. petition is disposed of with liberty

to the petitioner to move application under Section 156(3) Cr.P.C.

before the concerned court and it is expected that if any such

application is moved on behalf of the petitioner, the concerned

court shall consider the same strictly in accordance with law.

(VIJAY BISHNOI),J 52-mohit/-

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